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Judgment
The present petition has been filed under Sections 29A(4) and 29A(5) of the Arbitration and Conciliation Act, 19961 seeking extension of the mandate of the learned Sole Arbitrator for a further period of two months with effect from 07.10.2026.
The learned Sole Arbitrator was appointed by this Court vide order dated 31.01.2024.
It is submitted that the final arguments have been heard and the matter is reserved for pronouncement of the Award.
Learned Counsel for the Respondent submits that he has no objection to the extension of the mandate of the Arbitral Tribunal.
Considering the stage of the proceedings and in view of the consensus between the parties, the mandate of the learned Sole Arbitrator is extended for a period of two months with effect from 07.10.2026.
Accordingly, the petition is allowed and disposed of in the above terms.
Pending applications, if any, also stand disposed of.
Footnotes
- 1.“Act” hereinafter